RANJIT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) BY this common order, I am disposing of two petitions i.e. CRM No.M-11294 of 2012 filed by Ranjit Kaur and four others and CRM No.M-15017 of 2012 filed by Surjit Singh and two others, all seeking anticipatory bail in FIR No.10 dated 04.03.2012 registered under Sections 447, 420, 120-B, 506, 148 and 149, Police Station Bhadaur, District Barnala.

(2.) COUNSEL for the petitioners as well as State counsel on instructions from Head Constable Gurswaranjit Singh stated that Balwinder Singh-petitioner No.2 in CRM No.M-15017 2012 has since committed suicide. Accordingly, said petition qua Balwinder Singh- petitioner No.2 is disposed of as having been rendered infructuous.

(3.) ACCORDING to the prosecution version, house of complainant Balbir Singh alias Mohammad Yusuf (non-resident Indian residing in Malaysia) has been taken possession of by petitioner-Surjit Singh in connivance of other co-accused and said petitioner-Surjit Singh has also not paid lease money of agricultural land of the complainant since the year 1998 till the year 2011 when the complainant sold the said agricultural land.